Sujan Bag vs State Of Odisha & Anr
2026 Latest Caselaw 3089 Ori

Orissa High Court

Sujan Bag vs State Of Odisha & Anr on 31 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLA No.212 of 2026
              Sujan Bag                       .....              Appellant (s)
                                                    Mr. Bharat Bhusan Routray,
                                                                     Advocate
                                           -versus-
              State of Odisha & Anr.         .....                Respondent(s)
                                                    Mr. Raj Bhusan Dash, ASC
                                          CORAM:
                THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                         ORDER

31.03.2026 Order No. I.A. No.900 of 2026

02.

1. This matter is taken up through hybrid arrangement.

2. This application has been filed for grant of interim bail to

the Appellant, named, Sujan Bag.

3. Learned counsel for the Appellant submits that the

Appellant has been languishing in custody since 27.01.2026. He

further submits that the Petitioner is a student of LL.B. He was

earlier granted interim bail by this Court and has surrendered

in time. He further submits that the form fill up of 6th Semester

LL.B examination will be held through online and the last date

for form fill up is 03.04.2026 to 05.04.2026 with fine amount.

In view of all these, when there remains no scope on the

part of the Appellant to flee from justice, he urges for grant of

interim bail to the Appellant.

4. Learned counsel for the State opposes the move.

Signed by: GITANJALI NAYAK Page 1 of 2.

5. Taking into account the submissions made and on going

through the averments taken in the application; while being

inclined to grant the prayer for interim bail to the Appellant; it

is directed that the Appellant be released on interim bail for a

period of 02 (two) weeks from the date of his actual release from

custody by the learned Additional Sessions Judge-Special Court

under POCSO Act, Bargarh, in C.T Case No.38 of 2020 on such

terms and conditions as deemed just and proper with further

conditions he will positively surrender before the learned court

in seissin of the case on the date as would be so directed. It is

further directed that the condition as imposed by this Court in

the earlier interim bail i.e. I.A. No.668 of 2026 shall continue in

the present I.A.

6. The I.A is accordingly disposed of.

7. List this matter on 22.04.2026 for final hearing.

8. The web copy of the order be treated as authenticate copy.

                                                    (Dr. Sanjeeb K Panigrahi)
                                                            Judge
   Gitanjali
Signed by: GITANJALI NAYAK                                              Page 2 of 2.